Panjam Guru Prasad vs Sri Thota Sainath
2023 Latest Caselaw 790 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 CONTEMPT CASE No.6371 of 2022

JUDGMENT:-

         Sri   N.Ranga   Reddy,   learned   counsel   for   the   sole

respondent submits that the order dated 30.09.2022 passed by

this Court in W.P.No.32436 of 2022 has been complied with.

The Commissioner, Guntur Municipality has passed the final

order, a copy of which has been annexed to the counter

affidavit.

Learned counsel for the petitioner also submits that the

order has been complied with.

Recording the same, notice issued to the respondent is

discharged and the Contempt Case is closed. No order as to

costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 09.02.2023 SCS

4455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CONTEMPT CASE No.6371 of 2022

Date: 09.02.2023

Scs